Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] Chota Nagpur Division - Subsection Section 35(3) in Chota Nagpur Tenancy Act, 1908 (3)Nothing in this Section shall bear the right of the landlord to claim at any time an enhancement under Section 29 of the rent of such Raiyat.Bar to further Enhancement or Reduction of Rent
